Section 19 in Insurance Regulatory and Development Authority of India (Insurance Surveyors and Loss Assessors) Regulations, 2015
19. Register of Licensed Insurance Surveyors and Loss Assessors.
(1)The Institute shall maintain a Register of all licensed Insurance Surveyors and Loss Assessors containing the following particulars:-(a)full name, date of birth, domicile, residential and professional address;(b)the date on which name is entered in the Register;(c)license number and period of validity;(d)professional and other qualifications;(e)areas of survey work licensed to be undertaken;(f)level of membership in the Indian Institute of Insurance Surveyors and Loss Assessors;(g)any other particulars as may be prescribed by the Authority from time to time.Provided that in the case of Corporate Surveyors, the particulars to be entered in the register, shall be with reference to every director or partner, as the case may be.(2)The Institute shall periodically, delete the particulars of Surveyors and Loss Assessors, who are no longer alive, or whose license has been cancelled from the Register.(3)The Authority may cause the publication of the relevant particulars entered in the register, as may be considered appropriate by it, at such intervals and in such manner, as may be deemed fit.
